DURGASANKAR SHIVSANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the order passed by the learned Special Secretary Revenue Department (the SSRD) in Revision Application no.MVV/HKP/AMD/335/2016 dtd. 3/11/2017 whereby, the revision filed by the petitioner came to be rejected and order dtd. 12/9/2016 passed by the District Collector, Ahmedabad came to be confirmed, the petitioner preferred this petition under Article 226 , 227 of the Constitution of India.

(2.) The brief facts giving rise to the present petition are as under:-

(3.) Heard learned advocate Mr.Satyam Chhaya for the petitioner and learned AGP Ms.Dhwani Tripathi for the respondent State at length. Perused the material placed on record.